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[Cites 0, Cited by 1] [Section 56] [Entire Act]

State of Rajasthan - Subsection

Section 56(3) in The Rajasthan District Boards Act, 1954

(3)The foregoing provisions of this section shall be subject to the provisions of sub-section (5) of section 58 and of any other provision of, or under, this or any other enactment requiring a resolution to be supported by any proportion or number of the members.